MOHINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition seeking protection of life and liberty of the petitioners from respondents no.4 to 6.

(2.) ON 27.05.2013, the following order was passed by this Court:

(3.) KEEPING in view the above, the order dated 27.05.2013 is made absolute. Petitioner no.1 will intimate this Court about deposit of remaining amount of Rs. 50,000/- by petitioner no.2 as aforesaid along with a photocopy of the FDR. Petitioners are also directed to furnish their correct addresses to respondent no.2-Superintendent of Police, Mewat and respondent no.3-Station House Officer, Police Station Tauru, District Mewat. If the petitioners do not furnish their correct addresses, the State will be at liberty to move an appropriate application to this Court. Disposed of.